Section 81(1) in Telangana Housing Board Act, 1956
(1)The Government may, by notification in the [Telangana Gazette] [Throughout the Act 'Official Gazette' wherever they occur substituted by 'Andhra Pradesh Gazette', (Act No.15 of 1962) and further 'Andhra Pradesh' substituted by 'Telangana' by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.], declare that with effect from such date as may be specified in the notification, the Board shall be dissolved.
